58. Power to enter and inspect.- Any officer not below the rank of Group ‘A’
officer authorized by the State Government in this behalf, shall, subject to suchconditions as may be specified therein under the Karnataka Educational Institutions(Prohibition of Capitation Fee) Act, 1984 (Karnataka Act 37 of 1984) shall be deemedto be the Officer authorized to exercise the same powers and discharge the samefunctions as provided under section 9 of that Act for the purposes of this Act.
